Section 5 in The U.P. Advocates Social Security Fund Scheme Rules, 1989
5. Application for Membership.
(1)Every application under Section 11 of the Act for admission as a member of the scheme shall be typed on full scape size water mark or stout paper in Form No. I and shall be signed by the applicant and attested by the President or Secretary of the Bar Association of which he is a member.(2)An advocate having membership of more than one Bar Association shall be eligible to apply to be admitted as a member of the scheme only from one of such Associations.(3)An advocate applying for membership of the scheme shall pay an admission fee at the rates specified in sub-section (2) of Section 11 of the Act in lumpsum with the application.(4)Payment of the admission fee shall be made to the office by means of crossed Demand Draft drawn in favour of the Uttar Pradesh Advocates Welfare Fund Trustees Committee at Lucknow on the State Bank of India.(5)On admission of members to the Scheme the Trustees Committee shall issue a certificate in Form No. II.(6)The Trustees Committee shall prepare and maintain a register of members of the Scheme in Form No. III.(7)Any decision of the Trustees Committee rejecting an application for admission as member to the Scheme shall be communicated to the applicant by post.(8)A member shall pay to the office annual subscription for every calendar year as per the rates specified in sub-section. (5) of Section 11 of the Act by means of crossed Demand Draft at Lucknow on the State Bank of India on or before the thirty-first day of December of that year.
